1 [6C. Refusal of licences.-- (1) Notwithstanding anything contained in section 6B, the licensing authority shall refuse to grant a licence-- (a) where such licence is required in respect of any prohibited explosive; or (b) where such licence is required by a person whom the licensing authority has reason to believe-- (i) to be prohibited by this Act or by any other law for the time being in force to manufacture, possess, sell, transport. import or export any explosive, or (ii) to be of unsound mind, or (iii) to be for any reason unfit for a licence under this Act; or (c) where the licensing authority deems it necessary for the security of the public peace or for public safety to refuse to grant such licence. (2) Where the licensing authority refuses to grant a licence to any person it shall record in writing the reasons for such refusal and furnish to that person on demand a brief statement of the same unless in any case the licensing authority is of opinion that it will not be in the public interest to furnish such statement.]Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.